Supreme Court - Daily Orders
State Of Up vs Dr. Veer Singh Gahlaut on 3 December, 2018
Bench: Arun Mishra, Vineet Saran
1
ITEM NO.8 COURT NO.6 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 29511/2018
(Arising out of impugned final judgment and order dated 11-01-2018
in SB No. 9585/2016 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
STATE OF UP & ANR. Petitioner(s)
VERSUS
DR. VEER SINGH GAHLAUT Respondent(s)
(IA 140841/2018 – C/DELAY IN FILING SLP)
WITH
Diary No(s). 13866/2018 (XI)
(FOR ADMISSION and I.R. and IA No.138160/2018-CONDONATION OF DELAY
IN FILING and IA No.138163/2018-EXEMPTION FROM FILING O.T. and IA
No.138161/2018-CONDONATION OF DELAY IN REFILING)
Diary No(s). 27712/2018 (XI)
(IA No. 127943/2018 – c/delay in filing SLP, IA No. 127948/2018 –
c/delay in refiling, IA No. 127951/2018 – exemption from filing c/c
of the impugned Judgment, IA No. 127952/2018 – exemption from
filing O.T.)
Date : 03-12-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Ankit Goel, Adv.
Mr. Saaket Jain, Adv.
Mr. Ankur Prakash, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by JAYANT KUMAR ARORA Date: 2018.12.05 11:20:33 IST Reason: Delay condoned.
2We are not inclined to interfere with the impugned Judgment passed by the High Court. The Special Leave Petitions are, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER COURT MASTER